VENKATESAPPA Vs. PRESIDENT SEVAGANAPALLI PANCHAYAT, HOSUR

JUDGEMENT

(1.) The petitioner is the owner of the property situated at S.No.107/5, Kaguanur Village, Hosur Taluk, Krishnagiri District. Abutting his property on the northern side is a layout promoted by one M/s.Pushpam Realty. The said M/s.Pushpam Realty had developed the layout in S. No. 112/1 and 112/2A, 2B, 3C and 3D1.

(2.) The petitioner asserts that as a condition for approval of layout, the developer had executed a Gift-deed in favour of the 1st respondent-Panchayat.

(3.) When the matter came up for admission on 20/11/2025, Mr.T.Chezhian, learned Additional Government Pleader, took notice for the 1st and 2nd respondents and Mr.R.Kishore Kumar took notice for the 3rd respondent.